RAJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, the revisionist Rajinder Singh has challenged his conviction under Section 337 and 304-A IPC. The conviction was recorded in FIR No.136 lodged on 18.11.2006 at Police Station Goraya, District Jalandhar. The Judicial Magistrate Ist Class, Phillaur, vide judgment dated 17.05.2013 convicted the petitioner and sentenced him to undergo rigorous imprisonment for 01 year along with a fine of Rs.500/- for commission of the offence under Section 304-A IPC and rigorous imprisonment for a period of 03 months for commission of the offence under Section 337 IPC. The judgment was affirmed by the Addl. Sessions Judge, Jalandhar vide order dated 29.10.2014. The petitioner was taken in custody to undergo the remaining part of sentence.

(2.) Today when the matter was taken up, the counsel for the petitioner confined his prayer only to the quantum of sentence.

(3.) I have heard learned counsel for the petitioner as well as learned State counsel appearing for the State of Punjab.